LAV KUSH Vs. STATE

JUDGEMENT

(1.) The present is a petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in FIR No. 470/2015 under Sections 452/506/336/34 IPC registered at Police Station Fatehpur Beri, Delhi.

(2.) The applicant has been in judicial custody since 8th July, 2015. It is an admitted case that the applicant had not been named in the subject FIR. It is further admitted that on a complaint filed by one Satbir Singh Tanwar, the subject case was registered against the six accused persons named in the FIR namely Jai Bhagwan, Sanjay Bhatti, Sumit Bhatti, Akshay Bhatti, Anil Choudhary and Himanshu. Along with them, fifteen unknown persons are alleged to have perpetrated the offence.

(3.) The registration number of one of the vehicles used in the commission of the alleged offence was flashed by the police. The applicant was arrested while driving that vehicle on the date of the incident.